DEEPAKKUMAR JAMNADAS PRAJAPATI Vs. BINABEN SHANKAR BHAI DESAI

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. Rashesh A. Rindani would service of notice of rule for the respondent. With consent of the respective learned advocate, matter is taken up for final hearing.

(2.) Heard learned advocate Mr. Amar Mithani for the petitioner and learned advocate Mr. Rashesh A. Rindani for the respondent.

(3.) The present writ application is filed under Article 227 of the Constitution of India seeking following reliefs.